MANJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No.11220 of 2017

(2.) By this petition, the petitioners seek quashing of the impugned charge sheet and the order dated 16.12016, by which a departmental enquiry has been ordered to be initiated against the petitioners on various charges contained in Annexure P-3.

(3.) Learned counsel for the petitioners on the last date of hearing had argued that since criminal proceedings are also pending against the petitioners on the same cause of action (as contended), the disciplinary proceedings would prejudice the petitioners in the criminal proceedings. Consequently, he having been directed to place on record the list of prosecution witnesses as are still be examined in the criminal proceedings against the petitioners, as also the list of witnesses to be examined in the disciplinary proceedings, a list of 17 witnesses has been placed on record as Annexure P-10, with the list of witnesses to be examined in the disciplinary proceedings already being given as part of Annexure P-